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[Cites 0, Cited by 1] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(e) in The Customs Act, 1962

(e)the person-in-charge of the conveyance has satisfied the proper officer that no penalty is leviable on him under section 116 or the payment of any penalty that may be levied upon him under that section has been secured by such guarantee or deposit of such amount as the proper officer may direct;